(1.) The order of rejection dated 16.03.2018, rejecting the claim of the writ petitioner for grant of regularization and permanent absorption is under challenge in the present writ petition.
(2.) The learned Senior Counsel appearing on behalf of the writ petitioners made a submission that the petitioners are working as drivers on daily wage basis for more than ten years and some petitioners have served about 20 to 25 years continuously and uninterpretedly.
(3.) The grievances of the writ petitioners in this writ petition is that similar cases of daily wage employees, were considered by the state and their services are regularized in the sanctioned post and they are now receiving the regular time scale of pay. This being the factum, the case of the petitioners also should be considered on par with their colleagues for granting regularization and permanent absorption. The learned senior counsel even brought to the notice of this Court that the Government recently issued a G.O.(3D).No.40, dated 25.09.2018, granting regularization based on the orders of this Court passed in a writ petition.
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